Securities And Exchange Board Of India - Subsection
Section 22(3) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
(3)Foreign portfolio investors shall fully disclose to the Board any information concerning the terms of and parties to off-shore derivative instruments such as participatory notes, equity linked notes or any other such instruments, by whatever names they are called, entered into by it relating to any securities listed or proposed to be listed in any stock exchange in India, as and when and in such form as the Board may specify.
